Section 14 in Rules for Delegation of Administrative and Financial Powers, in the Assam Agricultural University, 1982
14. General limitation on Powers to sanction expenditure.
(a)No expenditure from the funds of the University shall be incurred without the sanction of the authority competent under the rules and by-laws of the University.(b)A sanction of expenditure will not become operative unless funds are made available to meet the expenditure by Valid appropriation of re-appropriation.(c)The powers regarding sanction of expenditure shall be exercised after strictly following the guidelines or restrictions which have been or which may be imposed by the B.O.M. from time to time.(d)The B.O.M. shall have powers to sanction expenditure on any service up-to any amount included in the sanctioned budget. However, sanction of the Chancellor shall be required for creation of the any post in the scale of pay the maximum of which exceeds Rs.2500/- p.m.
